Ravi @ Raghuveer vs State Of Rajasthan
2021 Latest Caselaw 16682 Raj

(1 of 2) [CRLMB-15025/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15025/2021

1. Ravi @ Raghuveer S/o Chhoga Lal, Aged About 22 Years,

2. Jeevan S/o Chhoga Lal, Aged About 21 Years, Both R/o Sava, P.s. - Shambhupura, District Chittorgarh. (Presently Lodged At Sub Jail, Badisadri, Dist. Chittorgarh)

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Manish Kumar Pitalia For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/11/2021

The petitioners have been arrested in connection with FIR

No.112/2021 of Police Station Badisadri, District Chittorgarh for

the offence punishable under Sections 454, 380 and 120-B IPC.

They have preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioners submits that the offences are

triable by magistrate and the accused-petitioners are in judicial

custody and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioners.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-15025/2021]

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioners (1) Ravi @ Raghuveer

S/o Chhoga Lal & (2) Jeevan S/o Chhoga Lal, shall be released on

bail in connection with FIR No.112/2021 of Police Station

Badisadri, District Chittorgarh provided they execute a personal

bond in a sum of Rs.1,00,000/- with two sound and solvent

sureties of Rs.50,000/- each to the satisfaction of learned trial

court for their appearance before that court on each and every

date of hearing and whenever called upon to do so till the

completion of the trial.

(MANOJ KUMAR GARG),J 55-MS/-

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